Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act] Union of India - Subsection Section 12(1)(vii) in The Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010 (vii)not withhold any information relating to assessment and clearance of imported goods or of export goods, from the Assessing Officer;